Supreme Court23 Apr 1997Allowed

Deonarayan Singh and others Vs Commissioner of Bhagalpur and others

Supreme Court Of India · AIR 1997 SC 3680 : (1997) AIRSCW 2189 : (1997) 2 BLJR 1352 : (1997) 4 JT 662 : (1998) 2 PLJR 3 : (1997) 3 SCALE 656 : (1997) 10 SCC 51 : (1997) 3 SCR 941 : (1997) 5 Supreme 186

Bihar General Clauses Act, 1914 — Section 8Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 145
Supreme Court22 Apr 1997Allowed

Bindeshwary Choudhary and another Vs Ajay Kumar

Supreme Court Of India · AIR 1997 SC 2561 : (1997) AIRSCW 2508 : (1997) 2 BLJR 921 : (1997) 4 JT 698 : (1997) 3 SCALE 596 : (1997) 4 SCC 708 : (1997) 3 SCR 901 : (1997) 4 Supreme 249

Constitution of India, 1950 — Article 14
Supreme Court22 Apr 1997Allowed

M/s. Chillies Exports House Ltd. Vs Commissioner of Income Tax

Supreme Court Of India · AIR 1997 SC 2223 : (1997) AIRSCW 2089 : (1997) 140 CTR 1 : (1997) 225 ITR 814 : (1997) 4 JT 705 : (1997) 3 SCALE 562 : (1997) 5 SCC 157 : (1997) 3 SCR 907 : (1997) 4 Supreme 181 : (1997) 92 TAXMAN 68

Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 13Finance Act, 1971 — Section 104, 2
Supreme Court22 Apr 1997Dismissed

Hindustan Steel Works Construction Ltd. Vs State of Kerala and others

Supreme Court Of India · AIR 1997 SC 2275 : (1997) AIRSCW 2147 : (1997) 4 JT 680 : (1997) 2 LLJ 345 : (1997) 3 SCALE 554 : (1997) 5 SCC 171 : (1997) SCC(L&S) 1219 : (1997) 3 SCR 919 : (1997) 4 Supreme 166

Companies Act, 1956 — Section 617Tamil Nadu Shops and Establishments Act, 1947 — Section 4(1)
Supreme Court21 Apr 1997Allowed

Government of Tamil Nadu and Another Vs K. Rajaram Appasamy

Supreme Court Of India · AIR 1997 SC 2439 : (1997) AIRSCW 2356 : (1997) 5 JT 178 : (1997) 2 MLJ 80 : (1997) 4 SCALE 3 : (1997) 5 SCC 57 : (1997) SCC(L&S) 1117 : (1997) 3 SCR 886 : (1997) 4 Supreme 642

Tamil Nadu Civil Services (Discipline and Appeal) Rules, 1953 — Rule 17